Bombay High Court
Itd Cementation India Ltd - Jv vs Pune Municipal Corporation on 1 July, 2024
2024:BHC-OS:9527
Digitally
signed by 1 55-CARBP(L) 16869-24.doc
MUGDHA
MUGDHA MANOJ
MANOJ PARANJAPE
PARANJAPE Date:
2024.07.02
15:24:24
+0530 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION PETITION (L) NO.16869 OF 2024
ITD Cementation India Limited (JV) ... Petitioner
V/s.
Pune Municipal Corporation & Anr. ... Respondents
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Mr. Akshay Zantye for the Petitioner.
Mr. Vishwanath Patil, Mr. Akshay Naidu, Mr. Kedar Nhavkar for Respondent
No.1.
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CORAM : ARIF S. DOCTOR, J.
DATE : 1ST JULY 2024
P.C. :
1. The captioned Commercial Arbitration Petition is filed under Section 29 of the Arbitration & Conciliation Act, 1996 for extension of the mandate of the arbitral tribunal.
2. I am informed that this is second application for extension of time. The same is not opposed by Respondent No.1.
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3. Learned Counsel for the parties informed the Court that arguments have been concluded in the arbitration proceedings and it is only for passing arbitral award.
4. Given this, in the interest of justice, I deed it fit to grant an extension as prayed for. Hence, the captioned Commercial Arbitration Petition is allowed in terms of prayer clause (a), which reads as under :-
"(a) Pass an Order extending the period for passing of the Award by the Ld. Arbitral Tribunal comprising of Shri. S. B. Tamsekar as the Sole Arbitrator by a period of 3(three) months from 31/05/2024 to 31/08/2024"
5. The captioned Commercial Arbitration Petition is thus disposed of.
6. It is made clear that the time of three months shall commence from the date on which this order is uploaded.
(ARIF S. DOCTOR, J.)
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